NATIONAL INSURANCE CO LTD Vs. SAKTHIVEL

JUDGEMENT

(1.) This appeal is directed against the Judgment and award passed by the lower Court made in MACOP. No. 168 of 2006 dated 21.08.2007.

(2.) The appellant herein was the second respondent before the lower Court and he has filed the appeal against the liability and quantum of compensation ordered by the lower Court.

(3.) The gist of the petitioner's case before the lower Court would be as follows:-